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Judgment
8 paragraphs · 171 wordsHeard learned counsel for the petitioner and learned counsel for the respondent. In the last order, there arose an issue as to what would be the best
way for checking the veracity of video recordings of the two dates which the respondent has annexed to raise certain allegations against the
petitioner. From the provisions in the Audit Manual issued by TRAI, it appears that this task can best be handled by an empanelled auditor. In the
facts of the case, petitioner’s prayer for interim relief needs to be considered urgently and it shall be so considered on the next date. However,
respondent would be at liberty to visit the system of the petitioner through an empanelled auditor at the earliest for analysing and verifying the video
recordings. The report in respect of video recordings by the empanelled auditor should be made available on the next date. Petitioner must
cooperate in the aforesaid exercise so that no delay is caused due to petitioner.
Post the matter under the same head on 28.2.2022.